Section 117 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
117. Construction of reference to the Board, President or Commissioner.
- Any reference to the Board or its President or a Commissioner thereof contained in any enactment in force in the [State of Tamil Nadu] [Substituted by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] or in any notification, order, scheme, rule, form or by-law made under any such enactment and in force in the State, shall, on and from the 30th September 1951, be construed as a reference to the Commissioner appointed or deemed to have been appointed under this Act:[Provided that it shall be competent for the Commissioner to delegate by order any of the powers devolved upon him under this section, to [the Joint Commissioner or the Deputy Commissioner] [Added by section 2 of the Tamil Nadu Hindu Religious and Charitable Endowments (Second Amendment) Act, 1973 (Tamil Nadu Act 5 of 1974).] or Assistant Commissioner specified in such order subject to such conditions and restrictions as the Commissioner may specify in this behalf; and the Commissioner may withdraw any of the powers delegated to [the Joint Commissioner or the Deputy Commissioner] [Substituted by section 12 of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1995 (Tamil Nadu Act 38 of 1995).] or Assistant Commissioner under this section.]
